POST MASTER, POST OFFICE, MANIMAJRA Vs. RIPAN KUMAR

JUDGEMENT

(1.) This Revision Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act 1986', challenging the Order dated 11.07.2016 passed by The State Consumer Disputes Redressal Commission, U.T., Chandigarh, hereinafter referred to as the 'State Commission', in F.A. No. 137 of 2016 arising out of the Order dated 09.03.2016 in C.C. No. 539 of 2015 passed by The District Consumer Disputes Redressal Forum - I, U.T., Chandigarh, hereinafter referred to as the 'District Forum'.

(2.) The Petitioner herein was the Opposite Party before the District Forum, and is hereinafter being referred to as the 'Postal Department'. The Respondent herein was the Complainant before the District Forum, and is hereinafter being referred to as the 'Complainant'.

(3.) Heard learned Counsel for the Postal Department. Perused the material on record including inter alia the Order dated 09.03.2016 of the District Forum, the impugned Order dated 11.07.2016 of the State Commission and the Memo of Petition.